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[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(3)(f) in The National Commission For Minority Educational Institutions Act, 2004

(f)in the opinion of the Central Government, has so abused the position of Chairperson or Member as to render that persons continuance in office detrimental to the public interest: